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Madhya Pradesh High Court judgments

47,636 judgments · page 547 of 2,382

High Courts22 Feb 2019Dismissed

Sunil Vs Rani

Madhya Pradesh High Court · (2019) 02 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 397Protection Of Women from Domestic Violence Act, 2005 — Section 12, 19
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High Courts21 Feb 2019Allowed

Zakir Lala @ Mohammad Zakir Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 173, 196, 196(2), 397, 401Unlawful Activities (Prevention) Act, 1967 — Section 3, 6, 10, 10(1), 10(a), 13, 13(1), 45, 45(1), 45(2)Evidence Act, 1872 — Section 27
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High Courts21 Feb 2019Dismissed

Dayashankar Vyas Vs Ajay Kanthed

Madhya Pradesh High Court · (2019) 02 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 200, 397, 482, 499, 500Code Of Civil Procedure, 1908 — Section 24, Order 39 Rule 1, Order 39 Rule 2Indian Penal Code, 1860 — Section 24, 499
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High Courts21 Feb 2019Dismissed

Ravindra Nath Tripathi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 173(2), 173(7), 173(8), 207, 209, 220, 238, 397, 397(2), 401Indian Penal Code, 1860 — Section 147, 294, 332, 353, 395Evidence Act, 1872 — Section 65B
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High Courts21 Feb 2019Dismissed

Premlata Vs Ramsevak Sindhi

Madhya Pradesh High Court · (2019) 02 MP CK 0069

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17
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High Courts21 Feb 2019Dismissed

Deepak Rao Vs Jamuna Das Badhwani

Madhya Pradesh High Court · (2019) 02 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 378(4), 397, 401, 482Negotiable Instruments Act, 1881 — Section 118(A), 138, 139, 145Evidence Act, 1872 — Section 4, 114
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High Courts21 Feb 2019Dismissed

Manoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 307, 326Evidence Act, 1872 — Section 27
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High Courts21 Feb 2019Allowed

Indore Development Authority & Anr Vs Sansar Publication Pvt. Ltd

Madhya Pradesh High Court · (2019) 02 MP CK 0065

Constitution Of India, 1950 — Article 14, 32, 39(b), 225, 226Madhya Pradesh Nagar Tatha Gram Nivesh Vikasit Bhoomiyo, Griho, Bhavano Tatha Anya Sanrachnaon Ka Vyayan Niyam, 1975 — Rule 5, 6, 7, 19, 20, 28elephone Regulatory Authority Of India (TRAI) Act, 1997 — Section 18
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High Courts20 Feb 2019Dismissed

Jagpal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 417, 420, 467, 468, 471Madhya Pradesh Recognized Examination Act, 1937 — Section 3(1)(2), 3(d)(1)(2), 4
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